PIONEER KETHALAMPALLAM, ESTATE Vs. STATE

JUDGEMENT

(1.) Out of the four accused who faced a trial in S. T. C. No. 260 of 1977 before the Chief Judicial Magistrate, Kanyakumari at Nagercoil, Accused 1, 3 and 4 were convicted under S. 14 (1A) of the Employees' Provident Funds and Miscellaneous Provisions Act, (four counts), and sentenced to suffer imprisonment till rising of Court, and to pay a fine of Rs. 250.00 on each of the counts, in default, to undergo simple imprisonment for eight weeks.

(2.) Against the conviction and sentence an appeal was preferred in Crl. Appeal No. 164 of 1977 before the learned Sessions Judge, Kanyakumari at Nagercoil. The conviction and sentence were confirmed in appeal.

(3.) The present revision is preferred against the order of the Lower Appellate Court. The case against the petitioner in brief is as follows :